SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THROUGH this petition, the allotment of retail out-let of High Speed Diesel and Motor Spirit in favour of respondent No.6 has been assailed.

(2.) THE brief facts necessary for adjudication of this petition are that the respondent No.1 had issued advertisement vide Annexure R-2/1 dated 22.9.2002 whereby offers were invited for suitable land on long lease/purchase to set up its petrol pumps. The respondent No.2 had issued corrigendum which appeared in the daily edition of the Tribune on 30.9.2002 whereby few changes were made in the earlier advertisement dated 22.9.2002. The case which can be culled out from the pleadings of the petitioner is that respondent No.1 had allotted petrol pump in favour of respondent No.6 without following the prescribed norms at Dadour, Mandi. In sequel to allotment made in favour of respondent No.6, the petrol pump had become functional w.e.f. January, 2004.

(3.) 9.2003. Mr. Sharma has further elaborated his submissions that his client belongs to Scheduled Caste category and as per the guidelines issued on 4.9.2003 reservation to the extent of 25% has been made in favour of the SC/ST candidates. 4. Mr. Kapil Dev Sood and Dr. Lalit Kumar Sharma appearing on behalf of respondents No.2 and 3 had submitted that the allotment has been made as per the norms laid down vide Annexure R-2/4 and R-2/5 and the petitioner had not submitted any application offering land pursuant to Annexures R-2/1 and R-2/2.